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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(2) in Bihar School Examination Board Act, 2019

(2)The recommendation of the Committee of Affiliation shall be placed before the Board for final decision. The recommendation of the Committee of Affiliation shall not be binding upon the Board and the Board shall have the power to constitute such other committees for determining the eligibility of the Secondary and Senior Secondary Schools seeking affiliation with the Board.